SATYA NARAYAN JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure has been filed for quashing the order dated 31.10.2015 passed by the Chief Judicial Magistrate, Bhagalpur, in Kotwali Aadampur P.S. Case No.54 of 2015 by which the learned Magistrate has taken cognizance against the petitioner for the offence under Section(s) 341, 323, 504, 354-B Indian Penal Code.

(2.) Prosecution case on the basis of written report is that on 201.2015 while she was giving her evidence in the Court of Sri Dipankar Mishra, Judicial Magistrate, Bhagalpur, in G.R. Case No.2824 of 2006, this petitioner in cross-examination put some dirty question and when the Informant came out of the Court the petitioner abused the Informant and also assaulted with fists and slaps.

(3.) Counsel for the petitioner submits that petitioner is a practicing lawyer in Bhagalpur Bar. He was enrolled as a Pleader in 1961 and an Advocate on 18.02.1964 and is performing his pious duty. There is no any allegation against him earlier.